KALLU DANGI Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal has been filed under Section 14(A)(2) of SC/ST (Prevention of Atrocities) Act against the order dated 09.09.2019 passed by Special Judge, SC/ST (Prevention of Atrocities) Act, Datia whereby learned Judge rejected the bail application filed by the appellants u/S. 438 of Cr.P.C. seeking anticipatory bail in Crime No.128/2019, registered at Police Station Dursada, District Datia for the offences u/Ss. 323, 294, 506, 34 of IPC and Section 3(1)(n), 3 (1)(k), of the SC/ST (Prevention of Atrocities) Act, 1989, by apprehending arrest.

(2.) Allegation against the appellants is that appellants No. 1 to 3 wielding Lathi have uttered abusive words and causing minor injures while appellant No.4 caused axe blow on the head of injured which is minor in nature.

(3.) In view of above, offence punishable u/S. Sec. 3(1)(r)(s) of the SC/ST (Prevention of Atrocities) Act, 1989 is prima facie made out.